Karnataka High Court
Jyoti Kumar Kamthanker Ors vs The State Of Karnataka Ors on 25 August, 2011
Author: N.K.Patil
Bench: N.K.Patil
§'*€V THE HIGH EESBEERT $F E§53:RN;5'xT?:KA _
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BEFCIREHW. " V .
TI-IE I-ION'BLE MR. JUs'1j1C1::_ N;::.'pAV';*IL V' V V
WRIT' PETITION N0s.831Q0«1€ir3;.;;:1?V
Between
E.
M.)
Smt. E:§e1:VVi3:1é}:hé:. V' j
Jyoti Kumar Kamthankéir " VV
350 Late S»riVi1:ha§.Ra<> @%ah'ggmn: V
Age:63 yearss (Dec; ..PE;r1s1«--§ne:. iaVir;xj1p_
AgI':iCu1tur<: R/O Shamal' '
H.N0.15~2~36, Rampuf Bank VC<:a'1ViC§rfiy',~VV..V
B. B. Co11¢geVRQad:§ Biciazy. _ - '
W/O 1\VzC{an:_)h,ar Ka1n_éi'iha.nk€r
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R,/O Shamal, H,N:3.i5;«2w36
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Prabhéigaf Ka:na*€t_1a:*3ker
4;VS}"C.,s LateV':.'3:r_i 'Vifithal Rag Chudamanig
.. V;%.g:_:'.~::é5_ jzearég Agriczlitura
_ R,i'::>;fShfa...ma§ H.E\§eE :32-«$5.,
V " §a::7_;;p:;;:=€ Bank Cekrny,
B; Rsadg Bifian
$112311} Kgxéihaakay §;'®r Late Sri Efiiésai R33
Chéiéamanig :§ge:38 yeasa Qcc: Aévgaaia,
R/V513? Sfiamai }§".?;~35§
V V «.§§am§11:" Sank {E03512}?
VV Sim. $3, §<'J:si*;§1a€:§*:ar_§s*3,, ;§§Vi1i€::£3.{§}
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E. Thé Staie 0f Karnaiaka,
Thrmzgh its Secretary?
Farest De§artn1er1t,
M. 8. Building, Bangalore-1.
g\.}
The Chief Conservater of
Forest Aranya Bhavana,
Mafleshwararn, Bangalerti
3: The Canservator of F0resL' ' _
Gulbarga Division ;..Gu1bayga " V -- _ "
4, The Deputy C0nsefiIr9;:0r§
sf 'Forest, Bidar District, '
Bidar.
éi T116 Ragga F{:§1'5c_si.C}ffi<Ler,
Bidarfi V
.. Respendents
(By Shri; %S:r:%:;%s1k:;1fi;a:= R; freng:%:V;";A§;A;
TE:é:.s_e Writ-.PetmQf1--3béufe filed under Articies 228 and
22? Vafv the '<fQ:1&:iit.uii:}:i""éf Endiag praying fie call fer the
:€C;3:i:1sé:':}fi iss1ié:+::=;V___:11an::iar:1us directing {he respondenig '$5
§ {ré:f §OSS€SSiOI}. sf {he 13,363 baaring S}aNe:;.i$'?.
--..1:%:€:;§s1;::"§iig :;§Z'*~3,{'.'s§e$ Z? gunias ans? Sy,§\:'$Qi28 msaauying ET}
a§<:§é,3<s¥ 18 situaied g: Sécundrapuy véflsgga E'aEu;};<:a
a1'TiC§"':3.iSt5§.:ff"§€f;'£" Biriiar 3% per .§f:3{}€XUE'i3~C% 312$? 33 f3? the f3,f€8.I'
. ' ' ' = .?:§{}_§- E53; :I'€S§€C"{§%"{:'3§7 sis,
* .-'Tézége E»'€"E'§E gsiiéigms rssmirgg 9:: far preiiminary '::€a:€:%:g
'éisgis {Sag}; ihe, Seuift maés 132$ feiiazzzizsgr
3
$R§E§.
?e32';i"'£§a::ers in 81636 petitions Exam: sGz;.g}_r;;i;_: 3
ma:1&arnz.1s§ directing the respandents 1:9;§1':afi:§i'T:"*£ii2i2.:{' .
pessession 0f the lands bearing.Syi,No._--i2?;=25f::eéis:;:r:ng '
21 acres 9? guntas and Sy.No§ $28 1:S: }_é;{:::"<;$§
18 gu:1:as§ siizuated at Seci;:j1 Li~3grpuf"'Vi1iagé;,_Té§iu1&;a'jand" L
District Bifiar, as yer <j§--.._g*ig}E:ts Vida
Axlnexures G anti H year 2iZ)O9~}(}§
etc. E'ur:he:.Vt1.n§};.. _}1as.f«éH' direction as
this Caugri fer payment 01'
said lands, as per
Annezéizréé G by respendenis filegafiy and
:.:n~aL;vti1Q':°'i;5ef:i§}?%V u
».'A§he H§g:"§'§:'azanca of the getiiioners E3: ihsse
'£3263: 8&6 {he a'§sa3§u§€ Si§?'{}€}'-S af iazgdg
éfisgfiimg. measzzziziag 2: E%,C},"€S Q?' gafiias 333$
jS§;?2E"é..;928 EE€3,S'i;':E'ifig E5 ages 18 §11§}'f{EiS§ siiaaie 8;:
E:~"3'3_{:fi,::":d;a:'§3:,:;i vfilagézzg Tahgka agzd fiisgiréci Bidai '§13§3s"
2 "go: §QS5S€SS§.Q1"E bf; avg}? af gucgessian from *:h%%:' Eats
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fathsrg 9:23 $1'; Vithzii Rae Eiagrzihamger 2% .
R/G. 8i€iar.. Buying 33:5 fife timgg ii ap§:€3:r3--%;§é: '
sagzzfi cerraspfizzdence in :*espec%: =.;:f ihfi %sa';iur:i.}.;a',:i:4ii$~~ £36.'
raspandarzis, 'F116 Ifiepuiy {§GI1$€IX;22;§Gi' :_:}f B_fiéé;1*
had éiféiliiéd we Range F0r¢TS'£:§3~f§:c€f;"' Ea make
gain: inspeciiafi cf tIié jz1:e:§._ and submit a
regsari: as per Arxnexigm -been severai
.<::ffi<:_ia1 ea?-r€s§§%>:_1£ié:3.c§2$ __..?ti{':iv»*€§éii ._'th*E'._ Deputy
'CQflS€I'§?3,iQi':§$f §*T'§::"aE::§;_$' 'gigzfizfi ._{_§§::$%e:rva£0r __a_f_ _F$f:%3$'a:s and _ _
by 2'_?3Eh 39343 the
Deputy ~..§:§t*~-...if?'<;¥:*asts§ Bidar. has written a
1e§*£;¢.;r:*."i<§._ "»£§_;§%i$ef£'aiéi Qf 'F0:*ests,._; Siaiiflg mat the
:i;f§.;:,£€>3§i§n éxg' 'gaié to hafiée bae::"i:1c1i:§iéd:; in fig ---
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E, ihzxsugfh 'their QOLEIESGL Sh}: Sh§shi}«:a.:1:__ Rae
Kuikarnig under Section 88 3f Civfi Frocedure '~f§>r
recovery Gf Cempensation arnsunt "50ward3 a;;::<:;uiS'i§§an.:"2;:f'
patzia lands bearing Sy.N«:}s.a§_I
measuring 38 acres 25 guntézg %%%'s1:uats
Farests of Kamthana Bidar'
Eistricig vide Ar1I1eXu,.r§ F'. 'iizey Ffava kept
silent. They have ':'g;€ matter I101"
persuaded I30? mad? ffiing iha writ
petitions 13.2:-reafter, again? they
have {hrough the counsel an
31¢: Jfiiy .AIf1I1€XL1I"€ J, in respect of
payment §'f~.cGn1Vp{s:is:Va§::%x3:: tavaards acquisitien 0:' lands
~._'be:§,::i:1g;:-LS}:§xEas!iié'?"2;:1d 128% 'getaliy measmring 36 acreg
sifgzaie 3,: Setuaéargur Kamthaiza vifiagefi
arid E33315: Biéar'. 'F236 3333 rsguegi 223$
~».:3$§fi:é:V__§:*:€€§: wngiderad :20? $3336 $336 ssmpgasaiiéna
" -?§'1€:§_fi'éf§§"S§ ihey am cezzsiraizsfifi ta :"&<:i:*€s$ 813:2:
2
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6
gzrievansfi, by §:*€s€:1t these psfitiansg safiékslrgg
sppmpriate reiiefgg as statézd zaupya.
3, E have heard learned Ceunsei 3.pf>ea.ifif§Tg--M *
petitioners and Eearned AdditiOI}_a}~GQV€I'flIIi;é1?£-i'A§V§{,?a?i§: V
appearing far respondents,
£6 Learned Additifi-flit: {3vc§§e.:n'ni1_ér1iV7 z§d'in::%§:ate,"' V appaaring for resp0mi.ezni:s, a':-- E3: fisubm3F'£t€d that the writ petitians fi1é'<:':i' liable to be dmmissed '.0 :.'r::A:1;§i1_e lashes.» To substa11ti2:té " -- ' ihat the petii:ione1's§ father;"ié1'tét :S%i! is stated to have during September 1983, thsreaftezf'-33}? ihe p<u:*i:iié0:1e1's :1: {ha year 1995 and «._:€£€ §1%E}j;«é 3"? J2;:'iy"f2®11 :?éd§€ A::;:1€:»:ura J9 Thsfe is 3 1313:: 19 is 35 :J€3.I'S :3 making £§;:esp§:n§::§§:;:C€$ requésiiag is gay {he ceingssnsaéian in V'~».rs$§e:':tV €:f the lanés fif me §6§i?:§an6rs '€fif§}iCh aye " .:'e:s_e_:};:s& azié é€e::Ear§«:§ as raserve ferssi Eaaés. "Etna .. _,V_:{T.¥?§§'i1§.G1"1€fS E33226 13:3? {$298811 iii: :'efi:'e§S their grievgrztg 5' /, ~wM.,,.,M»vM WWW» ,,,w,»»«-
7 within the reasanablfi E31116 befsrza ths appr@§riai§_ Esigai ferum, permismibie 'L1ff£(i€E' {ha reisvant previsiQn:3_. '$316 Fares: Act and Rules' Nor they have * Ccrurt with clean hands nor _pm.d;1c€'d 3:135,» réI»:%va1*:.: u decuments to Show that they aréi thké 2;bsé1*uji::-..Q<sgq1'éfs_iifi. respect of the lands in V>c;;§:7'e.§;ii0fi; .__e;>;:<::;AeT}:'2.~.:: "g::i:*«:>c1':ijcing"'» recard of rights to shgw héve been enterad, which is ithat they are the Therefore, he submits t1;*1éV1t:':»_'::hi §e" by petitioners are liable jib ';'~':'ftVer: cf the grounds urged in 1:116 wfgit 3,§§:ti§:'iGt3;%3, A.'2::_ftVé:*V hearing the Earned Qaunsel ~ . _8;})ffj€$fé3J"i1"7;l§ A. fag A """"pé:1t:<3:}ers, iearnad Additieaal _'{§e3§fé§:j::1é1*:iA--.3i§;£¥Qcat€ appearing for ysspeméenés and after pe:":.1;s7;::;1 e2f éhe QEEEEFEE maieiéai aazaiiabie 9:: E16, :1:
V"»»s::::5:'gé:*S_AA:'E",h8.i 'ihfi peiiéiiazzers ifgemsséves hays 3;§§EE§"§,§€§ A' -§::-.ih%s::* Esgafi I':$'iZ§iC€ isguéci éhreajgh ihfi CSEEQSEL 8h:°i. VA V. ...;§§1ashika:a3:h Rag Kzifiiarmi {hat Syfiéasé. ':2? aizd 228% :2":
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5 31% maasurifig .36 acrses 2§ gumiagg giiuaie at Sesundarpur Kalnthana vfliage? Bidar Dis,ff€.:fi2é:-':'_"T~§3.:'e reservé fczresi lands belengirlg ta Fares: . When this aclmhssion is Very much f:her<:*,'"the.:petifiianeraK " might £0 havé redressed their gifievéjgée by the title sf the said 1ands; };§y... way"of f§1:fig1Aa1._;c;:;:.: -'suit;- Further it emerges that th¢re;--.rV 'i;g;.'a"«.§§th%ifgi<:A.atiiiude an the part 0f the up this matter, redressing tilueiif grievgfiée fgpresentation in the year and another 9116 recently'"'%n'VAV.A§;iI§5*f:2€) "If' "'thé§ dates and events are take11V:V'i:;f0:_ "emerges that they are not diligeni £11?..:*€cir$;3Si::~_g"~€19:€ir gyievanca §'uri:he:; iihey rgeiiiizsr §:5c'i:2s:€§ aziy aizihanticaiéé fiscumani :9 __€i;2;:i_aLL§;;*.§.ivS.§j;'%'§;,%§5:722T}f, 3:6}; are in §€)SS€S$§C?I} Sf $32.5 iaiai éxtemt 0? ._?§é.:1dVs.--§%§V. 'fiussfiégm excepé §r§>du<:i:1g ihe réserfi sf
--:*ig*::f;:$7 .;{i' éie :'3;E}E}€X'i.l1'€S Q and EL EFsr'§'E§:"€§1"i $13 §18.fB€S 3% A' $36 :{§§i§'€iQ:1€FS 3:6 :"€c$:'§ed., But} 333% 3.35353 9% éhe Iaaaé .. EEG? begs} ghaim as :3 vfizésther ii is sregsrve fares? % W, m»»»*""'"'"°vM)M>MM 5 9 area er nests What: éhe 00:31:53} whit: reprssenigfd the petitisners issued 3 Eega} natice in the year Anrxexuréz E, he has specifisaliy stated A * and 128, In all measuring 36 a<:_1fe.s._35 1-:i1 Secundarpur Kamthana Village?
reserve forest land' If the' ga:'2s§,1'-.::s}'::<f§i>;ri:1g"j thé' entry in the Iecord of tlie titles 0f the lands of the petitfé1fif:1's;"; their éitlé, s:Xtraor<:iinary jurisdiction" ' Just making {$0 ':0 15 years, without discloging thé Eefore the Court is not just:f_iab1€.L-3\?G:.:h-.3 peiiiiéners are s3:::f::it}e:% is inveke the " '«-._sX§g§;ié01:g<§.ina;ry jZ::i*:s'd1C1:ion of this Qatari ands? Ariisies __i526ia.:v:'E22'?3§f:.::@§:$:£iuf:i@r1 af Zgdiag Therefere, the wri': by §€i:iEi0§}€§S are fiabie :9 be fiismigsaii :*::§s:s;;§§3::s:e§%;$ii. &c<:Q:'é3;::g§y; ihsy 3.36 éésmissei Essafvéng léberiy :5 {E25 peééiéafiers :9 §e<;i:*€3s ihsir 3 ii} grievarzsse befgre a;p§mpr§3.¥;€ iega} forum, if {hay are as advissd er Iléfifi arise, Learraed éidditienai Govsrnmant permitted to file meme of ap_p<::.a:ane;%éV"éii .';bé'E'::§}f :is_f ' regpondents, within fear weeks